Section 4(3) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915
(3)The wholesale licensee shall sell denatured spirit only to retail licensee having licence in Form D.S. 2 and also to the institutions and persons having special permits from the Collector in Form D.S. 3 in exclusively sealed bottles containing 500 milli litres of denatured spirit.
